Ramesh Sinha, J. - (1.) HEARD Sri Shailesh Shukla, learned counsel for the applicants and learned AGA. This application under Section 482 Cr.P.C. has been filed for quashing the " proceeding of the Case No. 307 of 2012, (Rana Tabassum Vs. Akamal @ Ajmal & others), under Sections 498 -A I.P.C. and 3/ 4 Dowry Prohibition Act, P.S. Shahganj, District Jaunpur, pending in the Court of Additional Chief Judicial Magistrate, Ist, Jaunpur.
(2.) IT has been contended by the learned counsel for the applicants that the applicant no. 4 Hazi Mohammad Wasi Shekh, who is the father -in -law of the opposite party no. 2 has expired during the pendency of the said application. Hence, the proceeding with respect to the same is stands abated.
(3.) AFTER having very carefully examined, the submissions made by the learned counsel for the applicants and perused the material brought on record, I find that applicant no. 1 is concerned, there is no justification for quashing the prosecution of the aforementioned case.;